Section 15 in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
15. Pilgrim and Terminal Taxes.
- When issuing a ticket-in exchange for a rail travel coupon for journeys to and from stations at which pilgrim or terminal taxes are leviable, the pilgrim or terminal tax shall be collected in cash from the person presenting the coupon. The amount of tax so collected shall be entered on the face of the ticket.
